Section 86(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(1)A revenue officer may, either on his own motion or on the application of any party interested review any order passed by himself or by any of his pre-decessors-in-office and pass such order in reference thereto as he thinks fit.Provided that a revenue officer subordinate to the Deputy Commissioner shall, before reviewing an order under this section, obtain the permission of the Deputy Commissioner and the Deputy Commissioner shall, before reviewing any order passed by any of his pre-decessors-in-office obtain the permission of the Government.
